1876: Ac,, X]
117
THE BOMBAY .. R EVENUE .JURISDICTION AtT, 1876 .
) CONTENTS.
PREAMBLE.
SEC TIO.NS.
1. Short title. Commenooment. Extent.
3. In~rpretation-clause.
4. Bar of certain suits. Proviso.
5. Saving of certain suita.
6. B.~r ol curtain suita against Revenue-Officers.
7. Puuishmrmi; ur prosecution of Rvvonuo-Offi.cers no bar to civil remedies. 8- 10. [ Ri:pi:altd.]
11. Suits nnt to bo entortained unluBS plaintiH has exhausted right of appeal
12. Puw• .r uf State Governmeut to refer questions for deciaion of High Court.
.. 13. Pvwur of Civil Jmlg~ to rofor questions of jurisdiction to Hieh Court .
14. Composition of Bench.
115. [Repealed.]
16. Privileges of the Guvorument in suita cfofended by it.
17. [ Rt:pealed.J Tax FrRSl' t3CB:EDUL11:. [Repealed.]
T RE SECOND SCHEDULE.
B-SOS-1
2
Rtplactmmi StriH No. V-p. 22 119
ACT NO. X OF 1876.1
[Tu B oit:BAY REVENUE J.uR1smc'lH'~ ACT, 1S76.Jt ['28tli March 1876]
Rt•peakd in part by Act 4 of 1894; .... ,, ,, ,, ,. ,, 16 of 18~5; ,, ,, ,, and amended by Act 16 of 1880; ,. ,, ,, ,, ,, ,, ,, ,, 12 of 1891;
Amend• d by Act 16 of 1877;
,, ,, Bom. 21 of 1929.
Adapt•-d and modifi, d by the Adaptation of fodian Laws Order in Council. R
Amencled by Bom. 17 of 1945. *
Adapted a.nu modifit·d by tho Indian Indopcudence (Adaptation of Central Acts and Ordinauce<>) Ordtlr, 1948.
An1,.ptt-d and moditied l>y the Adaptation of Laws Ordor, 191SO. Ado.ptud and modifi<'d by the Bombay Adaptation of Laws (State and Con- cummt Subjects) Order, 1960.
Am1111dt'
Adapt\•U and modified by 1he Gujarat Adaptation of Laws (State and Concur· rent Subjects) Order, 1960.
An Act io limit ihe jurisdiction of the Civil Courts ihroughoui iht Bombay Presidency in matters relating to the land revenue, and for other purpo111. W HEREAS in certain parts of the Presidency of Bombay the jurisdiction of the Preamble. Civil Courts iu matters conne
and whert.:as it is expedient that tho juribdiction of all the Civil Courts in t he said Pre~idvncy should bu li:mit-Od iu mnuw•r heroim~fter appoiring; XIV f and whereas it is also oxpedil~ut to amend the 2Bombay Civil Courts Act, sec- 1869~ tion 32, and rev.'vc certain prc.vi:dGns
~tcti<
n cf Rrg11laticm XV II X XVJ
of 1827 of tlie Bvmbay Ct
i~n. 187 J. -t* • • *
1. For Statement of Object.a and R~aeon1, att Gault• u/ India, 18'73, Pt. V, p. 634, for P reliminary Report of the S~lectC 1m1nitwe,Me ibid., 1874 Pt.V,p. 70; for further Report oftbe Select C'ommittee, 1 u •biil., hl71i, Pt. V.p. 210; and for Proc,.rdings in Council, 1tt ibid,, 1875, Supplement, p. •and ibid., 1876, Supplement, pp. 3l4 and 405.
t Thia Aot wail extended, and by 1111oh extenslvn ehall bo in f<>roo tbTough out the State of Bombay (llidt Bom. 4S of 1969, s.2)
• The amE"ndment made by this Act was saved by Bom. 52of1947, e. 2 proviso. 2 . Supra..
3. S. L7 ofthi1 Act which reviled 1. 13, of Born. Reg. 17of 1827 was repealed by Act Iii of 1880, n oept in ~chedull'au s. 2 of Act 15 of 1880.
4. Tho words "and to provide for the recovery by tbe Local Goveniment of adva n re~ made for pur- poee• other than tbo9ft s1'f'ci6ed in l l'otion three of ~he Land Improve111nt ~"' 1871" were repealed ~y ibe J\.epealing and Aniendlng Aot , 1894 (4 of 1894).
3
f 120 Bombay Revenue Juribdiction A.ct, 1876 [ 1U6 : Act X It is hereby enacted as follows:-
Shon title 1. Tllli Act ma.y be called the Bombay Revenue Jurisdiction Act, 1876. Oommen09- So much of sectiou 4 as rdates to claims to set asidf}, on tho ground of irre- meni. guhlrity, mi~take or any othe:r ground 0xoopt. frnud. :•hlt>s for nrn·ara of la.nd revenuu, l(shall come into force in the Presidency of Bombay on such Sday.] as the Govemor-Goneral in Council din•<.:ts in that lehalf l>y notifkation in lhe
Gqzette of India. The rest of this Act 11hall 3[come into force therein on the pass- ing theroofJ;
and it shall extend to4[the4[$tate of Gujarat], but not i>o as to affect-
••• •'* * * *
(b) any of the promions of Bombay Acts Y of 18C2 and VI of 1862, or, of 7[Act •XXI of 1881] or of 11Act XXIII of 1871;
10* • • * * *
Z. [Repeal of enaotments.] Rep. A.ct XII of 1891. In~rpreta• 3. In this Act, unlc~s there be something repugnant in the subject or context,- tlon olanee.
"land" iucludt•S the sites of villages, towns and <'itit-~: it also includes trees, growing crops sud gras11, fruit 11pon. and juico in, trvc8, ri~hts-of-wr.y, f, nits, fisheries aud all ot ht:r b~·nefits to ariso out of land, a.nd I hings a.ttachl1d to thu earth or pormanontly fastanod to things attached to the oarth:
"~nd-revenue" m<>ans all sums and payments in mom·y or ill kind, recti\·ed or claimable by or on behalf ll[of the 12[Govemmeni] from any person on &cc- ount of nny land hold by or vested in him, and nny cess or rate autho1ized 13(by the H[Sta.te] GoYernment] undt'r the provisiCtns of any law for tho time being in force;
1 These words were eubstituted for the words "ab.all come into force on auch day" by 130111. 48 of 19119, a. 3(a),
S The 19th September 1881-fte notification So. 197, dated 18th :March JS!ll. in Cazdle of lfldia 1881, Pt. I, p. 02.
3 Tboee word!! wore eubatituted for the worda "como into force on the pa~~i11g lherc·of" by Bell".
48 of 1069, a. S(b).
4 These words were 1ubatit11ted for the words "all tho territorir~ under thf' Governnit·nt of the Governor of Bombay in Council" by the Adphtion of J,awe Order, ll't>O.
6 Theee words were eubatituted for the worda "State of Bombay" by the Gujarat Adaptatio11 <>f Lawa (Sb~ and Concurrent Suhjt•cte) Ordi>r. 1960.
I Clauae(a) was deleted by the Gujarii.t. Adaptation of La.we (State ond Co11cur1t 1 I f:ubjt·cl•, } Cree 1,
1960.
7 Thia reference wa1usuli~titutetl for the word sand figures "Act :X \' ofl871" by the Rt-pealing aiod Amending Act, 1891 (12 of 1891).
a The Broach and Kain Encumberred Eatatl'll Act, 1881.
9 The Ponsiona Aot, 1871.
10 Cl. (c:) was repealed by th&R<1pealing and Amendinii Act, 1895 (16of1896). H 1"88 aa follo11'!:-
"(c:) any auit instituted before the passing oithia Act."
11 The words "of the Crown" wero substituted for the words "of Government.'' by the Adaptation of Indian Lawe Order in Council.
12 Thie worrl was eubatitutcd for the word "Crown" by the Adapt11tion of La.111 Order, 19ti0. U The word• "by tho Provincial Government" were 1uLstitutcd for the wordf. "l•y Goverl'liren!'' by t.be Adaptation of Indian Lawe O~r in CoUDcil,
U ThD word waa1ubetituted for the word "Provincial" by the Adaptati•n of Lura Ordtr, 1960.
4
1878 : Act. X] B'Jmbay Rercm1e Juri~didi
Act, Uii6 121
"Revenue officer" moans any officer (:mploy< d iu or ubout t hu bu~illl'ES of the la.nd revenue, or of tho su:rroys, ussessmf'nt, a{·coun.ts or records co1uioct<:tl thure- with.
4. Subject to t110 exceptious hereinafter BJ>PN~ri11g, no Civil Court i:zhall exer- Bar of cise juriHlictiou as to any of ~ho following mat:t1mi: ..n ain 1uit1.
(a) l [claimA against the 2(G
claims to perl'o1m the duties of any 11ud1 officer or sorvaut, or iu respect of any injury causod by exclusion from sncb oftko or sr.n:ke, or suita to set aside or avoid any order undur tl10 same Act or m1y oth1 r h,w relating to th~ ll.'\IDO subjoct for the timo UtJiug in fon 0 rui,:,,ld •[Ly the 6($ta~] Government] or any officer duly a.uthorizt'd in that bdwl!, or * * • • • •
(b) objoctions- to tho amount or incidence of any as.~ssment of lai1d rovenue authorisud '[by tho IS[Sta.te] Governm1 ut], or
to tho mudt.l of a!l8et1Sment, or to tho principlu ou which 1:;uch assee;;ment is fixed, or
to the validity or effect of the notification of survey or sottll'ment, or of nny notification a.,1erm.U1iug the period of M.ittl< ment;
(c) · cl.,ims connectud with or arising out of auy proceodi11gs for tho realisa- tion of laud-rovenut> or tht.lwndbring of assistnnce 'lby tl11,G[HL.to] Government] or any officer duly aut~orized iu t~at. ~elrnlf to su11t·rio1· 11ol
(d) l(clnims against the 2(GoTenunent]-
(1) to bo outnred in the reveuuc-surniy or ' sottlemi>ut-rtt•or
1 The words "claim!! again~t the Crown" were su~tituted for the word. "daima again6i Government" by the Adapt.atiou of Indian Lawa OrJ1·r in Couudl.
2 Thia wortl was s,1bstitute.l for the word "Ctovon" by the A
3 Tho Bomh&y Hereqitary Offic~s Act, 1874.
4 The words "by t!11! Provincial Government" were anbetituted fot the words "hv GoYemment"
by Ula Adr.ptatio11 of Intlia.n Lawa Ordcrin C<1UDC'il. •
5 Thie word was 11u bstitnted for the word "Pro.,incial " liy tho Adnpt11tion of Lawe Ortit>r. 1950. 6 'rho para beginning with the words "claims against the Governnu'nt relating to lama held under trer.ty" and onding with the words "to be bold for service" was deleted by Bom. 48of1969, a.4(i).
5
122 B<>miny .Reren11c Juri.~ Fr.tion Act, 1876 [1876 : Act. X
(2) to h'.1.n' any ontry mnd·· in nny rN·or
<1f a r;•,·cuno-survoy or sottle- ment, or
(3) to have any such ontry either omitte1l or mn
to hohl land wholly or partially fr1:a from p1 yment of laml nm nue or to re- ceivt} payments ch,1 rg1>rl 011 or payttblo out of d1tl lmal n·,·cnm,, or ro sot ~sido '[any ce:;s, ratf'. prunium nr P''m\lty impos1·11. as1-1·s~Hl uT uutl1orized] li(by the 6[State] Gunmi.m••nt ] uuder the provisions 11f any lnw for the ti.me hdng in force, or
respcciing t110 occupation of waste or viwr.ut J. . nd hlo11ging 7[to the l[Gonmimt·nt ];
8[(/a) claims against tho Govt:rnmf'nt or any rovenuo oflkn for remission or su'lp<•1.~jo11 ,,f ln.ud ruvtinuo or for a ll··c!cration th1.t cro1 s hr.vu failed in any yt•ar;
(fb) suit to S(\t nsiclc 01· modify decision df•tormini11g villnge sito or nbadi Bom. made by the Cllle ·Jr or a :survey officur unih r tho Bvmluw Lallrl Rew1une V of Cod.,, 1~79 or hy nuy Roniuuu Officer unil. .. r any uthcr law f~rtho timti boii.g 1879• in force;
(Jc) snit to c·omp-31 tho perforr:r.ance of any duty impose
* * • •
(!!) Claims regardim~ bound·nics fixed und~r lBombay Act. No. I of 1865, or any other law for the tim<: hciug in force, or to "et aside any order passed by a competent ofiicer under any such law with regard to bouu
1 Bom . ..l of 1868, Bum. I
\1
ofl Sill), iu nreas in \\ hi .. b the latter A<'t ia in force i-;11. 37 and 38 or Born. 1 orJ.S lfi are r
ment Act, 1880 ( B. . m. l <>f lb80). c:<"t1·11tl• or i~ extcnd<'d.
2 The w111.,!s ·'clll.inu• ag1u•1"t rJ1,, drown" w .. ro l11llietit11t1·ll for the woi:d~ "claims againKt Go•ern- mcui" by the AdaptallOll ' f fnJian l,o.wN Ordor in !'nu1,dl
3 This wor I was suba•1t1 t"tl fo1· thu \\Orl "Grown" Ly the Adaptation of La..-a Order, 1900. ~ The~e WQrJ, wcro substituted for the words "any c1•a- or rate authorittd" by Dom. 48 of 1959,
•. 4(ii).
6 The word11 .. by tl10 l'r1vin••111 (hvernn1c11l" were 1111bstitnted for the wnr
by the Adapt11tlo11 of Tndia'l l ofl'llB Order in C'ouncil,
•6 '£hh in rd wa~ 11ub$ itut~r; ~ r Urr word "Prnrinf'ipl " h.'· th<' ,\J11ptati< n of I.a\I i; On.In. J 9.'iO.
7 The Wonls ''lo the Cro11D' wi:re bOb~tituted for the woula "to Oo;t'mmcnt'' l•y the Adaptation of [ndinn Lu1111 Ord• r i11 <'our ell.
8 OlauscA (/") tn JI ""'rt ir•~ert1·d b,\ Bom. -AH of 1960, ~. 4(iii). 9 r,1a.ue.ca (fr/) to If/) \\ere 1Mo\ed by tbc Gujarat Adaptation of L aw1 (State and Oonounent Subjecu) Order, 196<•.
6
1876: Act X J Bombay Revenue Jurisdiction Act, lo'iG 123 Provided that, if auy Jk'1"Son claim to hold wholly or p .rtially exempt from Provi10 . payment of lana-revt!uuo under-
(h) any enuctmont for the time Ltiing iu for< e cx11rustly crtat ing an EiXt mp- tiou uot be.for" ..x ist ing in fn our of an iudi\ idui I 01· of w.y
(i) an instrument or .'>
o Ii . t., ur D1Jmb1•y Act Ko. Vll of ltiti3, sN:tiou 2, cl.mse first , or·
xxx. Sl(ii) any iustr11ment, 81\lllld or other writton grnut duly given or mude VII of by 1my of the G '' ernm.,uts of thi1 t• rritori•·:-, whid1 iuunc,-..liatcly b6foro tht! 1966. cu1umonct\m11nt of otates Roorgunis;i.t iuu Act, 1~5ti woru co1u1rlsea iii tlie St.-tos of Haura!lhl.ra, '* • * or Kutch, t.nd which n1Jw form 1 hti li[::>tate of Gujarat], or]
{j) r1ny other w-ritt~n grant by the Brititih Govornmont exl're-f>l>!y <-Tur.ting or confirming such l•Xemption, or,
(k) a judgment Ly a Court of lt~w. or i..n ndjmlication duly po.~11d Ly a compct1·nt officer uud"r 6[Bomliay l•· .111 .• tion X\11 of 1827, Clm1· ,,rX, o~ under 7Aot No. XI oi 1t>5:!, b(11r <-h)' o1hvr hnv ii,.r tho timo boiug in force], which dcdardl tht· p.1rtic .. l. ...r propt:J.', y i11 di&1iuto to ho cxr_,mpt, such daim shall be cognuable in tho Ci'vil Courts.
lllustrati~11s to (h).
(1) It is enacted tb:.t, i 11 thu
A
11t im aeu~Sffil••ut, of Rs.
100. An exemption from 1igherasses.-sn.eut not bf.f, ,r, ..· x· ,, in~ L ':-qir~ly creat~ in favour of A by enactment, aud he may f.!1.;ek rolitrf in thu Civil Court agi~ir 1 ot over-assessment•
.. (2} It is enactod that, when a specific limit to nssesm1c•nt has bc·en cstn.hfo•hcd and prcsorvod, the as::.ui-.smout shn.11 not cxc00
.SS~f.·nt .. Ha ~lu.ims to. lie assc&>ed at RE!. 50 only on thu str"'ngth of a course of dealing with him aud his pI'(,'
<;t,sson; llliuur wluth
1 The woz'(h "Provincial Government" were aub.qtituted forthev.·ortlli "Governor of BCJJllba:Yill Council" by the Alla.ptatiou of Indian Lav.s Oidcr in Council. •
S Thi1t word was eubstitut.ed for the v.ord "Prm mci1tl" by tbt- .Adnrtatior1 of La'I>~ Ouln 19(;0
3 Clauee (ii ) wa. i.neerted by Bom. 41' of 1%9. s. 4 (ir)(a). ' • ~ rno H<>rdi .. H lyerabad, ~a1lhya PrAJesh• . were deleted by the Gujarat Adaptati<1n of Law (Siate and Concurrent Subj<>ots) Order. l 91JO. •
6 The11e 'll'Orda were aubl
6 Bom. 4of1868, Bom.l of 1806 (e'XCopL s~. :'l7 and 38), a1.ol Br.m. Rei;e.17 of 1$27 are rcpealrcl by lh.e Bombay Land Riwenu" Code, 1879 (1lom. V •>f 1870). in 1trN111 m "loirl tl•1· lat,j<'t A.ct foin Curi·e Ss. 37 and 38 ofB orn. l ofl865 are repealed so far u th11.v apply to .AD) ,-i.llage Jn the RauiaS(lti or ih~ Kola.ha Datriot1 to which the Khoti Settlement Act, 1850 ( B1•m. l of l f~l•), ('l.kud• or Ii extendllCI.
7 Bombav R"'nt-free Eatates Act. 1Sll2. I n ... Words were illlened by Bom. 48 of 1969, •· 4 (it1)(6).
7
124 Bombay Ret•enue Jmisdiction Act, 1876 [1876 : Act. X
his 11\nd hns not boon morn liighly aSEofi~Nl. Thorn is no ex('mption not before exi:;ting creatod by onn.clm•·ur, and A's <:l<'l. iru is not cognizable in a Civil Court.
(3) It is ennotud that luutl rev\·nui• shnll not bo leviable from uny land held Mid tiatvrod iH tha laucl-1"l.tgi .... h·1~ us ·~.xt•mr.t. A claims to hold certain land as o.x.tiinp1 on tho ~rround t.lu1t it has b
(4) It is Pna.uted that tho C1Jl!octor ~.hall conlirm exist mg (•Xemp1 ions of rul lanus shown iu certain mups to be ex• mpt. .11 cli.ims <>xemption, alleging that hiA land is tihowu iu tho maps to b11 t'Xempt. A 'a claim is coguizablo in a Civil Court.
(.5) It is 011r.cteu that at1ses~mcut sLall be fixed with referenco to c~rtain con- :;id1·mticms and n.01 with reforonce to 01 };eri;. This is not an e11u.ctmant crt1ating an ex1.1mptio1i in favvur of any individu1tl or class, ••nd no ohjeotion to an asst\68- mont uuder sud1 im ouactment is cognizable in a Ci\iil Court. Bav~ of 6. Nolhing in section 4 shall be held to prevent the Civil Courts from enter-
"''-in •wt.a. taining the following suits:
(a) s11:t:0 Ifn gainst thu 2[Governme1.t] to contt'>st the amount claimed, or paid un- der prote:;t,vr recovered, r.s land revtmue, un the ground that su<·h amount 1.8 in
• 1 'rhtt word.a "Bge.in<1i t.hc Crown" wero aubntit,11ted for tb11 worJs "again1t. GoYemment."
t.he Adaptation of Indian La'l'lt< Or1Jer ill Cc1:mcil.
2 Thi• word wae 111:b.stl•11t«l for the word· Crown" b;> the Ada11tation ofLa'lll• Order, JH ti
8
Replacement Series No. V-p. 23 12lS 1876 : Act X] Bombay RetJenue Jurisdfotion Act, 1876 excess of the nmow1t r.uthorizecl in that bel111lf l[by the 2[State] GoYernment] or that such amount l1 ... 1l, pTevfous to such claim, payment or recovery, been satisfied, in whole or in p:ut or that the plaintiff, <'r the person wbom he repn~1:1ents is not tho person liable for mch omnllnt:
(b} suits between 11rivnte parties for the puq1ose of e1
(c) suit.a between supel'ior holders or uccupanis and inferior holders or te- nnrits regarding the dn<'s d11imed or recovered from the latter; and nothing in 8ection 4, du me (g), shall be held to prevent the Civil Courts :from entertaining suits, otber than suits 3[ngainst the "[Govenn.1entJ for possession of any land being a whole survey-number or a recognized share of a. survey-number; ti[and nothing in sectio11 4 shall be held to prevent the Civil Courts in the districts mentioned in the Second Schedule hereto annexed from exercising such jurisdiction as, according to the tennll of any law in forreon thetwcrty-eighthdayofMarch 1876, they aoul1l have exercised over claims S[ngainst the 4[Q1:ivernment]-
(a) relating to any property a.ppertaining to the office of any hereditary officer appointe
(b) to hold land wholly or pnriially free from paynwnt of land revenue;
(c) to receive payments charged on, or payable out cf the land revenue.]
6. Revenuc-ofiicera 11hnll not be liable to be suied for damages in any Civil Barofce~ain Court for any Act bona fide done or ordered to be done by them as such in Ruits again•t pursuance of the proYisionl! of any law for the time bein~ in force. om:!~~- If any, Revenue-officer o.bsconds or docs not attend wlten called on by h.is official superior, and if the Collector of the district proceeds against him or his sureties for public money, prpers or property according to the provisions of any law for the time being in force, such Collector f!hnll not be liable to pay damages or costs in a.ny suit brought against him by such officer or sureties although it appears that a part only, or no part whntever, of the sum demanded was due from the officer so absconding or failing to attend, or that he was not in pn~session of the papers or property demanded of him.
7. Nothing in any law for the time being in force which authorises the punish- Punillhnient meut derartmentally of any Revenue-officer for any offitncc or breach of duty, 0£~08eeut101 or which sanctious his prosecution criminally for such offince or breach shall be ~mc:;;,c~~e held to bar any remedy which may be had in the Civil Court again11t such officer. bar to. ch"il
9
12() Bot1tbay Rct•entte Juriscli<.:ti<>n Ad, 1876 [117t : Act X
rower or 12. If. in the trial or invest igntion of nny suit, claim or objection which, but 3[.:,uito]
Govtrnml'nt for the passing of this Ac.-t, might have b~u tried or inwtitigated by a Civil to refer Court there arises any questiou on '\'l1icb I* * *the 2[ 3LState] qneet i11n1 for (foyernment) dc11ires to 1.:we the dcci11icin of tl1e 1Jigl1 Conrt. l* * *
Uii;h Cou1·t. tli13 !!l 3lStnte] Government] 4* * * nmy ca\lsc a statement of the ques- tion to he p1·epared, and may refer such qnt?:;tion !'or the decision of the High Court 6Lof Gujarat].
'11lic said High Court shall fix an early tlny for ih11 hearing of the question referred, and cause notice of sn1:h lluy to bt• plnC'cd in tho rnurt-house. TLe 11artics to ihe cai;c may appcur und bt• }lt'arcl in the High Court in p<'rson or by th•·ir advocates or pleaders.
The Hi~h Court, when it Las heaul and conai
"'hich may be presented to CJ[the Supl'.eme Cotut], the <'ase shall le diPpcsed of conformably to such decision.
If the High Court: consider; thnt any such t:latC'mrnt is imperfectly framed, the lligh Court may return it for amendment.
The costs (if any) consequent on any such r<'fercuce shall be dealt with as the High Court in eac}1 case directs.
Pow<>r of 13. Tf in any suit institutrd, or iu any appeul i1ret1ente
.r.1
nilg,, Judge cluubts whether he is prec1u
r appeal, he may refer the matter to the High Court. diction to
Ulgll Court.
The High. Court IllilY orde1 the J udgo making the rference either t-0 proceed with the case or to return tl1e pluint.
The order of t11e High Cou.rt on uny such tcfcnmc:c Hhn.Jl be euhjt•ct to appeal to 6(the Supreme Court], and, save ;is aforesaid, shull be final].
CompoRit.ion 14. Every reference under section 12 or Sl'otion 13 shall be heard by a Bench of Hench. co11sisting of such number of Judges, not lt•ss thrm three, us tho Chief Justice from time to time directs.
15. [Amendme??t of Section 32 of Act XIV of 1869.] Rr11. Act I ef • 1938• .----,,.....,---------~---------------------
l Th" wor..l;. "thi, GovcrnQr Gcntral in C-ouncil t>r" \H't•• omitkd l1y the Ac!aphtiili of Imlir11 Law11 Orikr in C-Ouncil.
- 2 Tho words "ProvincialGovc·rnml'nt" were eubetitutod fm th11 word~ "L~·cl Ouvcmtr<'nt'' ibid.
3 Thia word was substituted for th~ word "Pro\·iJml" by the Adaptntkn d J,r."11\'l! Order, 19li(l.
4 Tim wor.b "a¥ the CllSll may be" were omithd hy ttw Aday•tation of Jndinn L•'IOf Or
S Th'.!$" wonl~ w1>re substituted for tb_e w~rr!s .. ,,f .J11dic11ture at Bomh) ., t.y lb< Gujarat Ad•]'"
tution of' L11w11 {:)tale 1md Coucurrc·Dt i:lubJPl:'l~) Ord• r, 1~6<1.
6 Tht»u wor
Ul< Adspe.ti(!D of Luw11 Onlt:r, 1960.
10
1876 : Act. X] Bomnay Ret~ntie J1.1risdictfon Act, 1876 127
116. Wherever any suit is brought in any Court of a subordlllate judge of Privileges of the first clai:;s ll[against the 3[Govemment] '* * * or against any Revenue the l fGovern- Officer, "Land, the 3[Government]3* * * un
The privilege uonferred 7[on the B[StateJ Government] by this section shall, mutatis tm1tandis, apply t.o any appeal or special appeal against any decree in any such suit a8 is described in this section.
17. [First clause. Revit-al of section 13 of Bom. Rig. XVII of 1827.] Repealed by Act XV ovf 1880; but the repeal does net operate in any scheduled district unle.~s
ha~
~'1£ emnded to such district. [Second clczuse. Opration of Bom. Reg. XVII of 1827 in site& of tJt·lla~8 and towns.] R"P· Act, XV of 1880.
[Third clause. Recovery of certain ad1xmces made by Local Government.] Rep. ACI. Z V of 1880.
l S. 10 w~ substituted for the original h~· eeetion 2 uf Born. 21 of 1929. :l Th•l w.:>r
11
1~8 'IJombay Bcwn. . Jwmdicti~d, 1'87~ [1871 : Act. X
SCHEDULE.
(ENACnt:ENTS RJ:l':EALED.) Repeaka by A.ct XI'f of 1891. l[TIIE SECOND SCHEDULE.] The district of Alunedabad; The disctrict of Kai.ra, excluaiTe of the Panch Mahal1. The district of Bro&eb.
The district of Surat, exclusive of the lapsed State of Mandvi, as described in the Schedule annexed to lAct X of 184.8.
The diatrict of Thana.
The district of Kolaba, exclusive of the lapsed State of Kolaba mentioucl in 2A ct VIII of 1803.
The district of Ratnagiri.
The diitrict of Kanara.]
1 This Sohedule WH Mided by the Bombay Revenue Jurisdiction (Amend~ent) Act, 1877 (lG ofl877). Ii ia referred to in e. 6, 1t1.pra.
• 2 A.oil 11) of 1848 and 8 of 1853 were repealed by tho Ropoali11g and Amending Aet, 18{11 (12 of 1891).
,
12
Vol. LHI FRmAY, APRIL 15. 2011/CAITRA 25, 1933____________________ Separate paging k given to this Part in order that it may be filed as a Separate Compimtion.__
The following Act of the Gujarat lamre, having been assented to by the Governor on the I3n April, 2011, is hereby published for general 'mtConan'on.
C. J. G()flff,
Secretaryt o the Government of Gujarat
fegislative and ParliamentaryA ffairs Oepartment,
w amend the short tides of Bombay Acts, It is hereby enacted in the Sixty-second Year of the Republic of India as follows:-
1. This Act may be called the Gujarat Short Tides (Amendment) Act, 2011.
2. In this Act, unless the context otherwise tmfaires, the vmrds
"Bombay Act" mean the Act enacted by a competent legislature or other competent authority before Ist Ivlay, 1960 for the State of Bombay or, as the case may be, the Province of Bombay and in force in the State of Gujarat on the commencement of this Act.
13
15-2 [PART Notwithstanding the amendment of short titles of Bombay Acts specified incolmnn 4 of the Scbednle by section 3, the citation of those Acts byreference to the nmnherand yecrrespectively specified in colmnn 2 and 3 of the Schedole agmnst those Acts __________________________________________________
14
PART GUJARAT EENT GAZE EX, 154 -201 1
Sr"
Yea ofthe A
No.
1 2 4
I Bo 1867
H 1868
~Bombay Revenue Jurmdiction Act 4 187 9 79 BoooJmaym Lud Re t
5 Bo ml
6
7 1887
BBB V 1890
e 1 904 lo
11
Tac Born
12 Hom,m e Borny
14 Born Born.II
16 B IX
17
e Borny d pmvem Sces Born
2 q Jay He G
21 Born
Tbe Bombay Renu, Rote ~Ho Rams Connol Act, 1947
24 Bo 1
29
Act No.
2 3 4
56 19
57 y Mo VeMcles A 1958 58 1958 ~m}baYA~1958r Vehicles (Fammon of
59 Born Tbe Bombay Loneries (Control T) L d Com o A 1958
Born. 195 Tbe Bombay Stam Famine Relief Fund A
I 1958
1958
1958
Born LVI 1959 Born.61 1959 e Born Rabi o A 1959
65 1959
Tbe Bombay Execution of Decrees Born. X 1960 Tbe Bombay Prevention of BeSfnnS A 6 7 19 Act,
1959